JEEVAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India being aggrieved of the order dated 27.01.2020, vide which the petitioner has been denied for release on permanent parole.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that convict- petitioner has served out sentence of almost nine years out of total sentence of ten years imprisonment. He is eligible for permanent parole but the same has been denied only on the ground that he has not availed three regular paroles. Such denial is totally against the set legal principles as propounded by the Division Bench of this Court in Suresh and Ors. v. State of Rajasthan 2011 (3) WLC 643 and other subsequent judgments.